NUR MOHAMMAD ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Paramanik, learned counsel for the accused petitioners as well as Mr. K.K. Parasar, learned Addl. P.P., Assam appearing for the State respondent.

(2.) By this petition under Sec. 439 Cr.P.C., the accused-petitioners, namely 1. Nur Mohammad Ali and 2. Mohur Uddin have prayed for grant of bail in connection with Barpeta P.S. Case No. 2573/2021 u/s 304B of the IPC.

(3.) The case diary, as called for, is placed before the Court.